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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Gujarat - Subsection

Section 78(1)(a) in Gujarat Public Trusts Act, 2011

(a)terminate the appointment of all the existing members of the Committee (including Chairman and treasurer), even before the expiry of their term of office of five years, on and from such date as may be specified in the notification, whereupon they shall be deemed to have vacated their office on that date;